MANJIT KR SAIMIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By virtue of the order made by this Court on 18th December. 1997 this matter has been set down for consideration today.

(2.) It is pertinent to mention here that in the course of the order made by the Division Bench on 18tui December. 1997 the Court had to consider two applications in Misc. Case No. 1044/97 seeking a direction directing the Central Bureau of Investigation (CBI) for production of certain documents before this Court referred to in the course of the order. Considering that application we issued directions directing the CBI to submit the final progress report of investigation by 6th January. 1998 besides certain other directions given to the CBI as to the differences of reports one of the Director General of CBI and the other by other authorities. We pointed out that with a view to enable this Court to scrutinise that aspect of the matter in relation to the alleged differences of opinion a purusal of the original records might be necessary. That is how the Court directed to produce those records.

(3.) As on today. Mr. K.N. Bhat, learned Additional Solicitor General of India appearing for the CBI has submitted that final progress report in two copies submitting that since the CBI has taken action to submit the final progress report the matter may be ordered to be closed disposing of this public interest litigation petition on the LOC Scam.